Delhi High Court - Orders
Cpc) Sunita Kumari & Ors vs Swo- India Ltd. & Ors on 16 January, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 137/2018 & IAs No.4435/2018 (u/O XXXIX R-1&2 CPC & u/O XXXIX R-5 CPC, 4442/2018 (for condonation of 11 days in re- fling), 12618/2018 (of D-1 u/S 8 r/w S-5 of Arbitration & Conciliation Act, 1996) & 12693/2018 (of defendants u/O I R-10(2) CPC) SUNITA KUMARI & ORS ..... Plaintiffs Through: Mr. Nikhil Borwankar, Adv. Versus SWO- INDIA LTD. & ORS ..... Defendants Through: Mr. Satyavan Kudalwal, Adv. for D- 1,3,5,6&7. Mr. Rakesh Dahiya, Adv. for D- 4,8&9. Mr. Rohit Bhasin, Adv. for D-12&13. CORAM: HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW ORDER
% 16.01.2019 IA No.613/2019 (of plaintiffs u/S 149/151 CPC)
1. Extension of three months' time for filing court fees on behalf of certain plaintiffs is sought.
2. Last opportunity is given to the plaintiffs to deposit the requisite court fees within three months.
3. It appears that the plaintiffs are not interested in expediting the suit.
4. Cautioning the plaintiffs that no proceedings will be undertaken in the suit without appropriate court fees, list on 11th July, 2019.
RAJIV SAHAI ENDLAW, J.
JANUARY 16, 2019/'bs'..